Bombay High Court
The State Of Maharashtra(The Special ... vs Shri. Nathuram Narayan Nachare ... on 11 October, 2018
502 caf 3972' OF 2016.odt
vks
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.3972 OF 2016
IN
FIRST APPEAL (ST) NO.18845 OF 2016.
The State of Maharashtra ... Applicant
V/s.
Nathuram N Nachare 9decd)
through Nathuram Nachare and ors ... Respondents
Mr. A. R. Patil, AGP for the applicant State.
Mr. Jayant Sahadev Gaikwad,for the Respondents.
CORAM : DR.SHALINI PHANSALKAR-JOSHI, J.
DATE : 11 th OCTOBER,2018. P.C. : 1] Not on board. 2] Upon mentioning, taken on today's board. 3] Heard learned AGP for the State and learned counsel for respondents. 4] This application is for condonation of delay of131days in
filing the First Appeal. For the reasons stated in the application as sufficient cause is made out, the delay is condoned. Application is allowed with no order as to costs.
5] Application is disposed off accordingly.
6] Appeal be registered.
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